Full Judgment Text
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CASE NO.:
Appeal (civil) 4188 of 2001
PETITIONER:
BHAWARLAL & ORS
RESPONDENT:
STATE BANK OF INDIA
DATE OF JUDGMENT: 12/02/2008
BENCH:
TARUN CHATTERJEE & H.S.BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.4188 OF 2001
Heard learned counsel for the parties.
An application has been filed for disposal of the Civil Appeal in terms of the settl
ement
arrived at between the parties. We have gone through the terms of settlement and other docu
ments
on record and we find that the parties have arrived at a just settlement. The appeal is acc
ordingly
disposed of in terms of the settlement arrived at between the parties.
There shall be no order as to costs.